(1)The State lottery shall be organised and conducted as per law by the State government by opening sale depots for tickets or by sale of tickets through agent [or by setting up a Central Information and processing Centre which will be connected on-line to all outlets using state-of-the art communication network. For the selection of Agent] [Substituted for 'for which' vide Punjab Government Notification No. G.S.R. 78/C.A. 17/98/S. 12/Amd. (3)/2001, dated 20.6.2001.] open tenders shall be invited except in the Bumper draw of a lottery in which case the tenders may or may not be invited.
